ACIT v. Rita A. Parekh

10 SOT 779Income Tax Appellate Tribunal#21801 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing ACIT v. Rita A. Parekh

Sushil Vaswani, Mumbai vs. ITO 17(3)(4), Mumbai

In the result, the appeal filed by the assessee is dismissed

ITA 2301/MUM/2019[2002-03]Status: DisposedITAT Mumbai17 Dec 2020AY 2002-03

Bench: Shri Vikas Awasthyआअसं. 2301/मुं/2019 ("न.व.2002-03) Sushil Vaswani, Ground Floor, Vaswani Gardens, 25 Sobani Road, Cuffe Parade, Mumbai 400 005 : अपीलाथ"/ Appellant Pan:Aaepv1830H बनाम/ Vs.

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 143(3)Section 24

…ated 12.08.2009, in which it has been held that in a property not subject to Rent Control Act, the ALV was not to be restricted to the standard rent as per the Rent Control Act. This position is also supported by other decisions. In DCIT V Rita A Parekh 2006, 10 SOT 779, Mumbai ITAT has held that where it was shown that where the monthly rent which could be received was higher than in cases where security deposit was not received, the Assessing Officer was justified in computing ALV at a higher value. In view of that matter, we do not find any justifiable reason to interfere with the order of the Ld.CIT(A) confir…

ACIT 17(2), Mumbai vs. Jagshi J Chheda, Mumbai

In the result, all of the appeals filed by the assessee as well as Revenue are dismissed

ITA 6854/MUM/2011[2008-09]Status: DisposedITAT Mumbai24 Jun 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…perties. The Assessing Officer had relied upon cases like Maakrupa Chemicals Pvt. Ltd 108 ITD 95 (Mum) for determination of ALV which was for the properties which were liable to Rent Control Act. Further the other case laws relied being ACIT vs Rita A. Parekh 10 SOT 779 (Mum), Tivoli Investments & Trading Co (P) Ltd CIT Vs Monikumar Subha for determining the ALV based on notional interest. The case laws relied upon by the Assessing Officer were distinguished by the appellant in the above submission. From the details filed it is seen that the interest free deposits ranges between 9 months to 12 months rent, which…

Jagshi J. Chheda, Mumbai vs. A.C.I.T. Circle - 17(2), Mumbai

In the result, all of the appeals filed by the assessee as well as Revenue are dismissed

ITA 6733/MUM/2011[2008-2009]Status: DisposedITAT Mumbai24 Jun 2016AY 2008-2009

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…perties. The Assessing Officer had relied upon cases like Maakrupa Chemicals Pvt. Ltd 108 ITD 95 (Mum) for determination of ALV which was for the properties which were liable to Rent Control Act. Further the other case laws relied being ACIT vs Rita A. Parekh 10 SOT 779 (Mum), Tivoli Investments & Trading Co (P) Ltd CIT Vs Monikumar Subha for determining the ALV based on notional interest. The case laws relied upon by the Assessing Officer were distinguished by the appellant in the above submission. From the details filed it is seen that the interest free deposits ranges between 9 months to 12 months rent, which…

ACIT v. Rita A. Parekh (10 SOT 779) — Cited in 3 Judgments | BharatTax